Mercy Raju vs State Of Kerala
2021 Latest Caselaw 11348 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

               THE HONOURABLE MR. JUSTICE SATHISH NINAN

   THURSDAY, THE 08TH DAY OF APRIL 2021 / 18TH CHAITHRA, 1943

                       WP(C).No.9274 OF 2021(H)


PETITIONER:

               MERCY RAJU
               AGED 52 YEARS
               W/O RAJU PAUL (LATE), 4/477, VATTAPPILLIL,
               KARIMPANA PO., KOOTHATTUKULAM,
               ERNAKULAM DIST. - 686 662

               BY ADV. SRI.AVANEESH KOYIKKARA

RESPONDENTS:

      1        STATE OF KERALA
               REP. BY ITS SECRETARY, DEPT. OF AGRICULTURE,
               SECRETARIAT, THIRUVANANTHAPURAM, PIN - 695001.

      2        DISTRICT COLLECTOR, COLLECTORATE, KOTTAYAM,
               PIN - 686 002.

      3        REVENUE DIVISIONAL OFFICER, REVENUE DIVISIONAL
               OFFICE, PALA, PIN - 686 575.

      4        LOCAL LEVEL MONITORING COMMITTEE, REP. BY ITS
               CONVENER, AGRICULTURAL OFFICER, KRISHI BHAVAN,
               VELIYANNOOR, POOVAKULAM, KARAMALA PO. PIN - 686662.

      5        AGRICULTURAL OFFICER, KRISHI BHAVAN, VELIYANNOOR,
               POOVAKULAM, KARAMALA PO, PIN - 686 662.

               BY GOVT. PLEADER SRI.RAVIKRISHNAN

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
08.04.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                      SATHISH NINAN, J.
             ==================
                  W. P. (C) No.9274 of 2021
             ==================
              Dated this the 8th day of April, 2021

                               JUDGMENT

All that the petitioner seeks for is an

expeditious consideration of her application filed

in Form-5 under the Kerala Conservation of Paddy

land and Wetland Act, seeking exclusion of his

property from the data bank maintained under the

Act.

2. An extent of 29.48 Ares of property

belonging to the petitioner situated in Veliyannoor

village had been a dry land but has been

erroneously included in the data bank maintained

under the Act, grieves the petitioner. It is

accordingly that the petitioner has submitted the

application in Form-5 seeking removal of the

property from the data bank.

3. Without expressing anything on merits, the

writ petition is disposed of directing the third

respondent to consider Ext.P2 application (Form-5)

on obtaining necessary materials, as expeditiously W. P. (C) No.9274 of 2021

as possible and at any rate within a period of four

months from the date of receipt of a copy of this

judgment.

Sd/-

SATHISH NINAN JUDGE

kns/-

//True Copy// P.S. to Judge WP(C).No.9274/2021(H)

APPENDIX PETITIONER'S EXTS:-

EXT.P1 A COPY OF THE RELEVANT PAGES OF DATA BANK REGISTER PUBLISHED IN THE GAZETTE DATED 24.03.2012 ISSUED BY THE AGRICULTURAL OFFICER.

EXT.P2 A COPY OF THE APPLICATION DATED 24.12.2020 SUBMITTED BEFORE THE RDO, PALA FOR CORRECTION OF THE ENTRIES OF THE DATA BANK REGISTER ALONG WITH THE CONSIGNMENT TRACKING DETAILS.

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